RAMESH Vs. STATE

JUDGEMENT

(1.) This petition is filed for modification to modify the condition No.1 & 3 in the order passed in Crl.M.P.No.3699 of 2019 dated 05.07.2019 on the file of Learned Metropolitan Magistrate for CCB cases and CBCID Metro Cases, Egmore, Chennai in Crime No.529 of 2018.

(2.) The case of the prosecution is that the petitioner along with the other accused created forged document and thereby misappropriated the amount of Rs.50,00,000/- therefore, the case was registered as against the petitioner in Crime No.529 of 2018.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 04.02.2019 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of 60 days and therefore, he filed a petition for the grant of statutory bail under Section 167(2) Cr.P.C in Crl.MP.No.3699 of 2019. The learned Metropolitan Magistrate for CCB & CBCID Metro cases, Egmore, Chennai, was pleased to grant bail to the petitioner by an order dated 08.07.2019. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows:-